DEVRAJBHAI MERAMBHAI BARAIYA Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is filed by the appellant - original petitioner against the oral order dtd. 1/3/2023 rendered by the learned Single Judge in Special Civil Application No.3239 of 2023.

(2.) Heard Mr.Krishnan Gavariya, learned advocate assisted by Mr.Hitesh Makwana, learned advocate appearing for the appellant.

(3.) Learned advocate for the appellant has mainly contended that the appellant has filed the present appeal for the limited purpose. Learned advocate for the appellant has referred the direction issued by the learned Single Judge in paragraph no.4 of the impugned order. Learned advocate for the appellant has contended that the appellant had filed captioned petition challenging the judgment and award passed by the Labour Court in Reference (LCR) Case No.26 of 2012. It is contended by the learned advocate for the appellant that there was a delay in filing the petition and, therefore, learned Single Judge has imposed the cost upon the advocate, who was appearing for the petitioner. Learned advocate for the appellant has urged that the direction issued by the learned Single Judge in paragraph no.4 of the impugned order be quashed and set aside and for that limited purpose, the present appeal has been filed.